Section 2(1)(a) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

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State of Maharashtra - Subsection

Section 2(1)(a) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(a)"Accessories" means the car air-conditioner, music system and any other article fitted to a motor vehicle and which is not included in the original invoice:

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State of Maharashtra - Subsection

Section 2(1)(a) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987